DEV DUTT Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioners have challenged the seniority list, Annexure R-4, which was issued on 01.01.1986. They have not explained the delay and laches. It is well settled law by now that settled things should not be unsettled, more particularly, when it pertains to the seniority.

(2.) THEIR Lordships of the Hon'ble Supreme Court in B.S. Bajwa and another Vs. State of Punjab and others, (1998) 2 SCC 523 have held that the question of seniority should not be reopened in such situations after a lapse of reasonable period because that results in disturbing the settled position which is not justifiable. Their Lordships have held as under:

(3.) ACCORDINGLY , there is no merit in this petition and the same is dismissed, so also the pending application, if any. No costs.